Supreme Court - Daily Orders
Arjan Singh vs Central Bureau Of Investigation on 26 March, 2018
Bench: Arun Mishra, Uday Umesh Lalit
ITEM NO.39 COURT NO.10 SECTION II-B
+63,64,65 & 66
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 2321/2018
(Arising out of impugned final judgment and order dated 20-12-2017
in CRR No. 3854/2016 passed by the High Court of Punjab & Haryana
At Chandigarh)
ARJAN SINGH & ORS. Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.37857/2018-PERMISSION TO FILE
LENGTHY LIST OF DATES)
with
SLP(Crl.) No. 2581/2018
SLP(Crl.) No. 2456/2018
SLP(Crl.) No. 2677/2018
SLP(Crl.) No. 2567/2018
Date : 26-03-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Ranjit Kumar, Sr. Adv.
Mr. Basant R., Sr. Adv.
Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Sudhir Walia, Adv.
Ms. Niharika Ahluwalia, Adv.
Mr. Abhishek Atrey, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and order, consequently the special leave petitions stand dismissed. However any observation made, determining the applicability of Section 4,5 & 6 of the Punjab Disturbed Areas Act, 1983 and any other observation made with respect to Signature Not Verified sanction, shall not be binding for the future stages.
Digitally signed by NEELAM GULATI Date: 2018.03.28 16:57:10 ISTReason: Pending application, if any, also stand disposed of.
(NEELAM GULATI) (JAGDISH CHANDER)
COURT MASTER (SH) BRANCH OFFICER